Bombay High Court
Vaidehi Akash Housing Pvt. Ltd vs D.N. Nagar Chs. Union Ltd. And 53 Ors on 17 December, 2018
Author: Riyaz I. Chagla
Bench: B. R. Gavai, Riyaz I. Chagla
(9 to 18)-APPL-201-15 & others.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (L) NO.201 OF 2015
IN
NOTICE OF MOTION NO.240 OF 2014
IN
SUIT NO.173 OF 2014
ARK Imports Pvt. Ltd. and others ..Appellants
Versus
Modern India Ltd. and others ..Respondents
WITH
APPEAL (L) NO.286 OF 2015
IN
TRUST PETITION NO.4 OF 2014
Indukumar Ladhabhai Momaya and others ..Appellants
Versus
Jayantilal Ladhabhai Momaya and others ..Respondents
WITH
APPEAL (L) NO.297 OF 2015
IN
NOTICE OF MOTION NO.1918 OF 2015
IN
SUIT NO.606 OF 2014
Surendra Pandurang Narvekar ..Appellant
Versus
Chandrakant Govindrao Mahimkar and another ..Respondents
AND
NOTICE OF MOTION (L) NO.902 OF 2015
WITH
CHAMBER SUMMONS (L) NO.1014 OF 2015
IN
APPEAL (L) NO.297 OF 2015
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Surendra Pandurang Narvekar ..Appellant
Versus
Chandrakant Govindrao Mahimkar and another ..Respondents
WITH
APPEAL (L) NO.298 OF 2015
IN
NOTICE OF MOTION NO.1926 OF 2015
IN
SUIT NO.605 OF 2014
Surendra Pandurang Narvekar ..Appellant
Versus
Chandrakant Govindrao Mahimkar and another ..Respondents
WITH
APPEAL (L) NO.318 OF 2015
IN
NOTICE OF MOTION NO.2289 OF 2011
IN
SUIT NO.1887 OF 2011
Surendra Pandurang Narvekar ..Appellant
Versus
Chandrakant Govindrao Mahimkar and another ..Respondents
WITH
APPEAL (L) NO.319 OF 2015
IN
NOTICE OF MOTION NO.2291 OF 2011
IN
SUIT NO.1889 OF 2011
Surendra Pandurang Narvekar ..Appellant
Versus
Chandrakant Govindrao Mahimkar and another ..Respondents
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WITH
APPEAL (L) NO.320 OF 2015
IN
NOTICE OF MOTION NO.2026 OF 2015
IN
SUIT NO.618 OF 2014
Surendra Pandurang Narvekar ..Appellant
Versus
Chandrakant Govindrao Mahimkar and another ..Respondents
WITH
APPEAL (L) NO.321 OF 2015
IN
NOTICE OF MOTION NO.2290 OF 2011
IN
SUIT NO.1888 OF 2011
Surendra Pandurang Narvekar ..Appellant
Versus
Chandrakant Govindrao Mahimkar and another ..Respondents
WITH
APPEAL (L) NO.335 OF 2015
IN
NOTICE OF MOTION NO.961 OF 2013
IN
SUIT NO.262 OF 2012
Vaidehi Akash Housing Pvt. Ltd. ..Appellant
Versus
D. N. Nagar CHS Union Ltd. and others ..Respondents
WITH
APPEAL (L) NO.346 OF 2015
IN
ARBITRATION PETITION NO.754 OF 2014
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M/s. St. Antonys Motors India Ltd. and others ..Appellants
Versus
M/s. Tata Capital Financial Services Ltd. ..Respondent
Ms. Gunjan Mangla, Advocate for the Appellants in APPL No.201 of
2015.
Mr. Devang Parmar I/by Mr. Bharat H. Mehta, Advocate for the
Appellant in APPL No.286 of 2015.
Mr. Chirag Dave I/by M/s. Legasis Partners, Advocate for the
Appellant in APPL No.335 of 2015.
Ms. Bharti Bhansali I/by M/s. FZB & Associates, Advocate for the
Appellants in APPL No.346 of 2015.
Mr. Shashank Trivedi I/by M/s. Naik Naik & Co., Advocate for the
Respondents in APPL No.201 of 2015.
Mr. S. R. Mithare I/by Mr. Vicky Sidana, Advocate for Respondent
No.1 in APPL No.286 of 2015.
Ms. Apeksha Munot I/by M/s. Wadia Ghandy & Co., Advocate for
Respondent No.2 in APPL No.335 of 2015.
CORAM : B. R. GAVAI &
RIYAZ I. CHAGLA, JJ.
DATE : 17th DECEMBER, 2018 P.C. Heard the learned counsel appearing for the Appellants and the learned counsel appearing for the Respondents. Time of four weeks is granted to the Appellants to remove all office BGP. 4 of 5 ::: Uploaded on - 19/12/2018 ::: Downloaded on - 27/12/2018 08:53:40 ::: (9 to 18)-APPL-201-15 & others.doc.
objections and get the Appeals numbered. If compliance is not made within the stipulated period of four weeks from today, Appeals shall stand dismissed for non-prosecution without further reference to the Court.
[RIYAZ I. CHAGLA, J.] [B. R. GAVAI, J.]
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